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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(1) in Allotment of Government Residences (General Pool in Delhi) Rules, 1963

(1)Save as otherwise provided in these rules, an applicant shall be eligible for allotment of residence of the type as shown in column (1) as per the pay matrix specified in the corresponding column (3), in the table below:-Table
Type ofResidences Existing GradePay/ Basic Pay Level in the paymatrix
(1) (2) (3)
I Rs.1300, Rs.1400, Rs.1600, Rs.1650 and Rs.1800 1
II Rs.1900, Rs.2000, Rs.2400 and Rs.2800 2, 3, 4, 5
III Rs.4200, Rs.4600 and Rs.4800 6, 7, 8
IV Rs.5400 to Rs.6600 9, 10, 11
IV(S) Rs.6600 11
VA [D II] Rs.7600 and Rs.8000 12
V-B [D I] Rs.8700 and Rs.8900 13, 13A
VI A[C II] Rs.10,000 14
VI B [C I] Rs.67000 to Rs.74999 15
VII Rs.75000 to 79999 16
VIII Rs.80000 and above 17, 18